High Courts21 Aug 2015Dismissed
Pradeep Vs The State NCT of Delhi
Delhi High Court · (2015) 08 DEL CK 0228
Criminal Procedure Code, 1973 (CrPC) - Section 122, 427, 427 (2), 432, 433Penal Code, 1860 (IPC) - Section 201, 302, 307, 324, 34
COURT ARCHIVE
Delhi High Court judgments
1,37,242 judgments · page 3,634 of 6,863
High Courts21 Aug 2015
Harvinder Pal Singh and Others Vs S.K. Mukherjee and Others
Delhi High Court · (2015) 10 AD 73 : (2015) 222 DLT 659
Specific Relief Act, 1963 - Section 20, 20(3)
High Courts21 Aug 2015Allowed
Sanjeev Kumar and Others Vs Registrar of Co-Operative Societies and Others
Delhi High Court · (2015) 08 DEL CK 0212
Delhi Co-operative Societies Act, 2003 - Section 35Representation of the People Act, 1951 - Section 100, 101(b)
High Courts21 Aug 2015Dismissed
Delhi Jal Board Vs Industrial Tribunal II and Others
Delhi High Court · (2015) 147 FLR 1066 : (2015) 4 LLJ 67
Constitution of India, 1950 - Article 226, 227Industrial Disputes Act, 1947 - Section 31, 31(1), 33, 33 A, 33(2) (b)
High Courts21 Aug 2015Allowed
Rakesh Sethi Vs Union of India and Others
Delhi High Court · (2015) 9 AD 524 : (2015) 152 DRJ 332
Central Reserve Police Force Act, 1949 - Section 6Constitution of India, 1950 - Article 14
High Courts21 Aug 2015
Challenger Computers Ltd. and Others Vs Commissioner of Trade and Taxes, Delhi and Others
Delhi High Court · (2015) 9 AD 185 : (2015) 52 GST 1166 : (2015) 84 VST 469
Delhi Value Added Tax Act, 2004 - Section 10, 10 (1), 10 (5), 10(1), 10(5)Finance Act, 1994 - Section 65, 65 (105)
High Courts21 Aug 2015Dismissed
Union of India and Others Vs Daya Ram
Delhi High Court · (2015) 08 DEL CK 0029
Constitution of India, 1950 - Article 14, 19, 21
High Courts21 Aug 2015Dismissed
Bhatia Service Station Vs Indian Oil Corporation Ltd.
Delhi High Court · (2015) 222 DLT 505
Constitution of India, 1950 - Article 14, 226
High Courts21 Aug 2015Disposed off
Akash Kumar and Others Vs All India Institue of Medical Sciences and Others
Delhi High Court · (2015) 152 DRJ 316
Constitution of India, 1950 - Article 14, 226
High Courts20 Aug 2015
Louis Vuitton Malletier Vs Manoj Khurana and Others
Delhi High Court · (2015) 64 PTC 559
Trade Marks Act, 1999 - Section 11(6), 144
High Courts20 Aug 2015Dismissed
Mount Carmel School Society Vs Delhi Development Authority and Others
Delhi High Court · (2015) 152 DRJ 169
Civil Procedure Code, 1908 (CPC) - Section 151
High Courts20 Aug 2015Allowed
S.P. Sharma Vs IFCI Ltd. and Others
Delhi High Court · (2015) 234 DLT 16
High Courts20 Aug 2015Allowed
Mintu Mandal Vs State
Delhi High Court · (2015) 9 AD 696 : (2015) 4 JCC 2201
Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 313, 428Evidence Act, 1872 - Section 60
High Courts20 Aug 2015Disposed off
Jamia Hamdard (Deemed University) and Others Vs Union of India and Others
Delhi High Court · (2015) 10 AD 424 : (2015) 224 DLT 602 : (2015) 152 DRJ 139
Dentists Act, 1948 - Section 10-AIndian Medical Council Act, 1956 - Section 10A, 10A(2), 10A(3), 10A(3)(a), 10A(4)
High Courts20 Aug 2015Disposed off
Sarwan Kumar Vs Union of India and Others
Delhi High Court · (2015) 08 DEL CK 0252
High Courts20 Aug 2015Allowed
Ravi Prakash Vs State Govt. of NCT of Delhi and Others
Delhi High Court · (2015) 08 DEL CK 0227
Criminal Procedure Code, 1973 (CrPC) - Section 156 (3), 156(3), 323, 482Penal Code, 1860 (IPC) - Section 308, 323, 325, 341
High Courts20 Aug 2015Disposed off
Manushi Sangathan Vs Govt. of Delhi and Others
Delhi High Court · (2015) 10 AD 6 : (2015) 234 DLT 35
High Courts20 Aug 2015Allowed
Satish Mehta and Others Vs Sasken Communication Technologies and Others
Delhi High Court · (2015) 10 AD 487
Arbitration and Conciliation Act, 1996 - Section 34, 9Civil Procedure Code, 1908 (CPC) - Order 21 Rule 11(1), Order 21 Rule 11(2), Order 21 Rule 11A, Order 21 Rule 21, Order 21 Rule 37Constitution of India, 1950 - Article 21
High Courts20 Aug 2015
Commissioner of Income Tax-IV Vs Edward Keventer (Successors) Private Limited
Delhi High Court · (2015) 234 DLT 7
Income Tax Act, 1961 - Section 260A
High Courts20 Aug 2015Disposed off
Forbes Facility Pvt. Ltd. Vs G.B. Pant Hospital
Delhi High Court · (2015) 6 ARBLR 48 : (2015) 222 DLT 480
Arbitration and Conciliation Act, 1996 - Section 17, 9